Section 44(b) in The Himachal Pradesh Excise Act, 2011
(b)marks any bottle, case, package or other receptacle containing liquor so manufactured from rectified spirit or country liquor, or other receptacle containing such liquor with the intention of causing it to be believed that such bottle, case, package, or other receptacle contains foreign liquor, he shall be punishable with imprisonment for a term which may extend to one year and with fine which may extend to two thousand rupees.
